HARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) By a judgment dated 14.11.2011, the Trial Court held the following persons guilty of the offences under Sections 147, 302 read with 149, 323 read with 149, 324 read with Section 149 and 201 read with Section 149 of Indian Penal Code ("IPC") and Section 3(3)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("SC/ST Act"): -

(3.) Appellants-Accused namely Dhanni son of Ratan Singh, Dharamveer son of Kanhaya, Shivcharan son of Maniram, Singhram son of Maniram, Balli son of Kishanlal, Mahendra son of Mangtu, Dharam son of Kallu, Nirto son of Bhavarsingh, Gopi son of Hariom, Girraj son of Govinda, Manni son of Natthi, Girraj son of Kamar, Kashi son of Bhavar Singh, Chattar Singh son of Leele, Harchand son of Leele, Dharam son of Harchandi, Pritam son of Naval, Gangaram son of Hiralal, Hari son of Govinda, Lalsingh son of Khushiram, Mangtu son of Sunderlal, Naval son of Narayan, Dayaram son of Bhavarsingh, Baato son of Bhaggo, Shrichand son of Deepchand, Deepi alias Deepchand son of Nathi, Jeevan son of Bhaggo were sentenced to life imprisonment under Section 302/149 of IPC, rigorous imprisonment for one year under Section 323/149 of IPC, 3 years under Section 324/149 of IPC, 7 years under Section 201/149 of IPC and 3 years under Section 3 (3) 10 of the SC/ST Act.